Balli vs Kallo Devi & Anr
2015 Latest Caselaw 1867 Del

21
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 2196/2014 and IAs No.13521/2014, 26066-67/2014 and
      2498/2015
      BALLI                                                  ..... Plaintiff
                        Through : None

                        versus

      KALLO DEVI & ANR                             ..... Defendants
                     Through : Mr. S.N. Kalra, Advocate for D-1.
                     Ms. R.S. Bobda, Advocate for D-2.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                     ORDER

% 03.03.2015

1. The suit has been placed before the Court by the learned Joint

Registrar with an observation that none has been appearing on behalf

of the plaintiff.

2. A perusal of the order sheets reveals that none had appeared for

the plaintiff on 22.12.2014 and on 4.2.2015. Same is the position

even today.

3. It appears that the plaintiff is not interested in prosecuting the

present suit, which is accordingly dismissed in default and for non-

prosecution, along with the pending applications.

HIMA KOHLI, J MARCH 03, 2015/sk